M/S Deepak Traders vs. Union Of INDIA
Original PDF →No AI summary yet for this judgment.
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 912/2025 M/s Deepak Traders, Having Its Office At Plot No. A 1, Temp Connkh No. 34/19, Tikri Kalan Extension, West Delhi, New Delhi Through Proprietor Deepak Rastogi ----Petitioner Versus
Union Of India, Through Its Secretary, Government Of India, Ministry Of Finance, Department Of Revenue, North Block, New Delhi
Superintendent/senior
Intelligence
Officer,
Cgst Headquarters, A-Block, Surya Nagar Alwar
Inspector Of Central Tax, Cgst Headquarters, A-Block, Surya Nagar Alwar ----Respondents For Petitioner(s) : Mr. Prashant Daga For Respondent(s) : Mr. Pawan Pareek Mr. Naresh Gupta HON'BLE MR. JUSTICE INDERJEET SINGH HON'BLE MR. JUSTICE BHUWAN GOYAL Order 21/01/2025 Learned Counsel for the petitioner wants to withdraw this writ petition. In that view of the matter, this writ petition is dismissed as withdrawn. (BHUWAN GOYAL),J (INDERJEET SINGH),J Anu /644
Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.